FATHIMA MICHAEL PILLAI Vs. RAJENDRA RAMESHCHANDRA CHATURVEDI

JUDGEMENT

(1.) BOTH these appeals impugn order dated 8th September, 1998 passed by the learned Judge of the City Civil Court on Notice of Motion No.1267 of 1998 in S.C.Suit No.1298 of 1998. By the impugned order the learned Judge has dismissed the notice of motion and hence the appeal by the original plaintiffs.

(2.) THE learned Counsel appearing for both sides agree that facts in both the suits are almost identical. Legal submissions are also same and hence both the appeals can be disposed of by a common judgment.

(3.) IN the suits Notice of Motion Nos.1267 and 1268 of 1998 were taken out by the appellants praying that pending the hearing and final disposal of the suit, the defendants be restrained from forcibly dispossessing the plaintiffs and their family members from the suit premises. As stated hereinabove the said motions were dismissed and, therefore, the present two appeals have been filed.